MS. S. MARY, SECUNDERABAD Vs. M. DEVENDER REDDY

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, by the petitioner-defendant is directed against the intermediary order, dated 05.06.2017, of the learned XIX Additional Senior Civil Judge, City Civil Court, Secunderabad, passed in OS.No.357 of 2013.

(2.) I have heard the submissions of Sri B. Nalin kumar, learned counsel for the petitioner-defendant. There is no representation for Sri R. Ranganathan, learned counsel for the respondent-plaintiff, on caveat. I have perused the material record.

(3.) The facts, which are necessary to be stated as a prelude to this order, in brief, are as follows: